VINOD KUMAR BANSAL Vs. RANBIR SINGH

JUDGEMENT

(1.) The appellant has chal-lenged the award of the learned Tribunal whereby compensation of Rs. 1,91,500 has been awarded to him. The appellant seeks enhancement of the award amount.

(2.) The accident dated 18.9.2006 resulted in grievous injuries to the appellant. The appellant was travelling in bus No. DL 1-PB 6424 on route No. 957 from Budh Vihar to Avantika. The appellant was standing near the front door of the bus. The bus took a shaip turn at a high speed due to which the appellant fell down from the bus and his right foot came under the rear wheel of the bus. The appellant's right foot was amputated and his permanent disability was assessed at 45 per cent as per the dis-ability certificate, Exh. PW1/1.

(3.) The learned Tribunal computed the compensation as Rs. 3,83,000 but held the appellant to be contributory negligent to the extent of 50 per cent and, therefore, 50 per cent compensation was awarded to the appellant.